(1.) THIS appeal has been directed against the judgment in LAOP. No. 32 of 1989 on the file of the Additional Subordinate Judge / Land Acquisition Tribunal, Salem.
(2.) THE Government has acquired 0. 59. 5 hectares of land in S. No. 60/2c, 60/2b in Achankuttapatti village, Salem, along with a tiled house, cattle shed, thrashing floor, water tub and 28 coconut trees.
(3.) AFTER following the formalities, the learned Land Acquisition Officer has published the notification under Section 4 (1) of the Land Acquisition Act (hereinafter referred to as 'the Act'), in the Tamil Nadu Government Gazette on 29. 10. 1986, and passed an Award No. 2/88-89 dated 14. 03. 1989 fixing the compensation as Rs. 19,500/- per acare. The Land Acquisition officer has fixed the compensation for the acquired land as 0. 45 paise per sq. foot. Aggrieved by the award passed by the Land Acquisition Officer the claimant had preferred objections before the Land Acquisition officer, who in turn had referred the same to the Land Acquisition Tribunal under Section 18 of the Act.